Punjab-Haryana High Court
Sukhdev Singh And Another vs Municipal Corporation Amritsar And ... on 15 January, 2013
Author: T.P.S. Mann
Bench: T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.2798 of 2010 (O&M)
Date of decision:15.01.2013
Sukhdev Singh and another ....Appellants
Versus
Municipal Corporation Amritsar and another ....Respondents
CORAM : HON'BLE MR. JUSTICE T.P.S. MANN
Present: Mr. B.R. Mahajan, Advocate
for the appellants.
Mr. Sandeep Khunger, Advocate
for the respondents.
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T.P.S. MANN, J (Oral)
At the outset, learned counsel for the appellants has submitted that the appellants have sold the house in question to Swaran Singh son of Chanda Singh who has been granted 'No Objection Certificate' by the Municipal Town Planner, Municipal Corporation, Amritsar, on 08.05.2012. The Municipal Corporation, Amritsar has also passed Resolution No.79 dated 12.11.2010 for modification of T.P. Scheme No.29 in which the house in question falls, for regularizing existing constructions. In view of these subsequent events, the appellants do not want to pursue the present appeal and same may be dismissed as withdrawn.
In view of the statement made by counsel for the appellants, the appeal is, hereby, dismissed as withdrawn.
January 15, 2013 (T.P.S. MANN) savita JUDGE